128. Prosecution for certain offences against this Act to be in the discretion or Delhi police.
It shall not, except in obedience to a rule, regulation or made by the Administrator or by the Commissioner of Police, be encumbrance on the Delhi police to prosecute for an offence punishable under Section 97, 104, sub-section (1) of Section 113, Section 114, Section 119 or Section 121 when such has not occasioned serious mischief and has been promptly desisted on a warning being given.
